High Courts17 Aug 2009
Narayan Dutt Rajendra Kumar Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 08 UK CK 0033
Arbitration and Conciliation Act, 1996 — Section 11(6), 32, 32(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 926 of 1,058
High Courts17 Aug 2009Allowed
Rajendra Singh Vs State of U.P.
Uttarakhand High Court · (2010) 1 NCC 235 : (2009) 3 UC 1566 : (2009) 2 UD 328
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 52, 55, 57
High Courts13 Aug 2009Dismissed
Smt. Lajwanti Sharma Vs Mahesh Chand Sharma and Others
Uttarakhand High Court · (2009) 3 UC 1910 : (2009) 2 UD 428
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 2(14), 331, 331A
High Courts13 Aug 2009Allowed
Lakkar Nath Vs The State
Uttarakhand High Court · (2009) 08 UK CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 55, 57, 8
High Courts12 Aug 2009Allowed
Mahesh Chandra Vs State of U.P.
Uttarakhand High Court · (2010) 1 NCC 196
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 323, 34, 504
High Courts12 Aug 2009
Gram Samaj Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 3 UC 1562
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117(1), 117(2), 117(6), 126
High Courts10 Aug 2009Dismissed
Shree Chand and Others Vs State of Uttar Pradesh
Uttarakhand High Court · (2009) 08 UK CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 308, 323, 34, 504, 506
High Courts10 Aug 2009Allowed
Ajay Kumar Vs State of Uttranchal and Another
Uttarakhand High Court · (2009) 08 UK CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 420, 467, 468, 471
High Courts10 Aug 2009Dismissed
Committee of Management, Devta Bhure Sah Trust Mata Shakumbari Devi Junior High School Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 3 UC 1555
Uttaranchal School Education Act, 2006 — Section 29, 30, 31, 32, 32(3)
High Courts10 Aug 2009Allowed
Man Mohan Singh alias Mannu Vs State of U.P.
Uttarakhand High Court · (2010) 1 NCC 856
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 52, 55, 57
High Courts07 Aug 2009Disposed Off
Western Geco International Ltd. Vs Assistant Commissioner of Income Tax
Uttarakhand High Court · (2009) 08 UK CK 0027
Income Tax Act, 1961 — Section 10, 260A
High Courts07 Aug 2009Dismissed
Director of Income Tax, International Taxation and Dy. Commissioner Income Tax Vs Western Geco International Ltd., as an Agent of Mr. Carteza Levi
Uttarakhand High Court · (2009) 08 UK CK 0015
Income Tax Act, 1961 — Section 10, 148, 234B, 260A
High Courts07 Aug 2009
Shyam Babu and Lal Babu Vs The State
Uttarakhand High Court · (2009) 08 UK CK 0012
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Juvenile Justice Act, 1986 — Section 2
High Courts06 Aug 2009Allowed
Ashok Hall Girls Residential School and Others Vs Naresh Kumar Talreja
Uttarakhand High Court · (2009) 08 UK CK 0006
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 307, 323, 325, 506
High Courts04 Aug 2009Allowed
Dish TV India Limited and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 08 UK CK 0010
Central Excises and Salt Act, 1944 — Section 11BConstitution of India, 1950 — Article 265Customs Act, 1962 — Section 27, 27(1)
High Courts03 Aug 2009Dismissed
Sanjay and Others Vs State of Uttranchal and Others
Uttarakhand High Court · (2009) 08 UK CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 342, 427, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts31 Jul 2009Dismissed
Jagpal Singh and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 07 UK CK 0071
Air (Prevention and Control of Pollution) Act, 1981 — Section 19(1)
High Courts31 Jul 2009Allowed
Smt. Rasheedan Vs District Deputy Director of Consolidation / Collector and Others
Uttarakhand High Court · (2009) 07 UK CK 0038
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 4, 48, 9AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5(7)
High Courts31 Jul 2009Allowed
Smt. Beena Arora Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 1 NCC 175
Foreigners Act, 1946 — Section 14, 3(3)Registration of Foreigners Rules, 1992 — Rule 14(6), 14(7)
High Courts30 Jul 2009
RMI Steels Ltd. Vs Asst. Labour Commissioner and Others
Uttarakhand High Court · (2010) 1 LLJ 19
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 25